SAUMITRA DAYAL SINGH,J. - (1.) This appeal has been filed by the owner against the award dated 29.11.2007 passed by Commissioner, Workmen's Compensation/Assistant Labour Commissioner, Muzaffarnagar in W.C.A. Case No. 96 of 2006.
(2.) The present appeal raise following questions of law:- "A. Whether the W.C. Commissioner is justified in holding that the driving license of the deceased was not valid on the date of accident, whereas Section 14 of Motor Vehicle Act, 1988 provides that driving license would be effective after 30 days of its expiry? B. Whether the W.C. Commissioner is justified in fixing the liability upon the appellant/owner of truck holding breach of policy whereas the driving license of the deceased driver was valid and effective on the date of accident? C. Whether the W.C. Commissioner is justified in fixing the liability upon the owner of truck whereas the truck in question was insured on the date of accident and there was no breach of policy in any manner?"
(3.) While the appeal had been admitted on any specific question of law, at present, learned counsel for the appellant presses question no. A.;